ONE STATE, ONE LAW: UCC IN UTTARAKHAND
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract India’s strength lies in its principle of unity in diversity, […]
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Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract India’s strength lies in its principle of unity in diversity, […]
ONE STATE, ONE LAW: UCC IN UTTARAKHAND Read More »
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This paper provides a comparative legal analysis of the
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: Drones in India have evolved from casual videography tools to critical instruments in
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Authored By: Rahul Raj Allahabad University Abstract : Transferable shares are a fundamental feature of companies limited by shares, enabling
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Authored By: Olivia Hesson University of York Introduction Prenuptial agreements, commonly referred to as “prenups,” are contracts established between individuals
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Authored By: Vanshita Kumari Lloyd Law College Introduction The dawn of artificial intelligence (AI) marks one of the most profound
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Authored By: Lidiya Henok ArbaMinch University Rape attempt case 2024 GC File number 23696,016 First instance court Ari zone South
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Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA CASE TITLE: MUWEMA V FACEBOOK IRELAND LTD COURT NAME: IRISH COURT OF APPEAL
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Authored By: Mmudi Mogashoa Case Title and Citation Carmichele v Minister of Safety and Security (CCT 48/00) [2001] ZACC 22;
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Authored By: Simra Zuberi De Montfort University, Dubai Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256 Court Name:
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Authored By: Angela Okeke University of the Western Cape Case: State v Timothy Omotoso and Others [2025] ZAECQBHC 8 Court:
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Authored By: Felista Ashel Muopana University of London Case Title & Citation Full Name of the Case: R v Berlinah
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